Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] State of Uttar Pradesh - Subsection Section 26(3) in U.P. Area Development Act, 1976 (3)Without prejudice to the provisions of sub-sections (1) and (2) the Authority may, with the previous approval of the State Government, institute such other funds as may be necessary for the efficient performance of its functions under this Act.
